NAGARAJ Vs. MAYILSAMY

JUDGEMENT

(1.) This first appeal is directed against the Judgment and decree dtd. 30/4/2024 made in O.S.No.154 of 2017 on the file of the Additional District Court, Dindigul. It is a suit for recovery of money.

(2.) The case of the plaintiff is as follows:-

(3.) The defendant filed written statement denying the whole transaction. He contended that he never borrowed any amount from the plaintiff. He also denied the execution of the suit pro note. The defendant would further state that he had no necessity or need to borrow from the plaintiff. Based on the rival pleadings, the court below framed the following issues:-